KUPPUSAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.253 of 2007 on the file of the learned Sessions Judge, Mahalir Neethimandram, Cehnnai. He stood charged for offence under Sec. 302 I.P.C. By judgment dated 08.03.2012, the trial Court convicted him and sentenced him to under go imprisonment for life and to pay a fine of Rs.50,000.00 in default to undergo simple imprisonment for three months for the offence under Sec. 302 I.P.C. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records, carefully.